STATE OF GUJARAT Vs. HARIBHAI DHANABHAI CHAUHAN

JUDGEMENT

(1.) BY way of this appeal, the appellant State has challenged the judgment and order of the learned Addl. Sessions Judge, Court No.9, Ahmedabad, Dated : 25.07.2003, rendered in Sessions Case No. 128 of 2001, whereby, the learned trial Court acquitted the original accused the Respondents, herein, of the charges under Sections 498(A) and 306 read with Sections 34 and 114 of the Indian Penal Code.

(2.) THE brief facts of the case of the prosecution, as set out before the trial Court, are that a complaint came to be lodged by the original complainant against the Respondentsoriginal accused, wherein, it is stated that the daughter of the complainant was residing in a joint -family after her marriage. It is alleged in the complaint that during the short span of marriage, the deceased was constantly harassed by the accused persons and on account of that she committed suicide on 26.06.2000, by consuming acid. Hence, the complainant lodged the complaint in question.

(3.) THE prosecution, in support of its case, examined following witnesses; <FRM>JUDGEMENT_108_LAWS(GJH)1_2015.htm</FRM>